O P KAPOOR Vs. RAMAN KAPOOR

JUDGEMENT

(1.) O.M.P. No.245/2005 is a petition under Section 34 of the Arbitration and Conciliation Act (the Act) to assail the interim award dated 01.06.2005 passed by Justice P.K. Bahri (Retd.) in Arbitration Case Nos.157-160/1999 in relation to the claims raised by the respondent Sh. Raman Kapoor. The same has been preferred by Sh. O.P. Kapoor, the father of the respondent/claimant, and his three sons.

(2.) O.M.P. No.351/2009 is a petition under Section 34 of the Act to assail the final award dated 23.04.2009 passed by Justice P.K. Bahri (Retd.) in continuation of the aforesaid interim award. This petition too, has been preferred by Sh. O.P. Kapoor and his three other sons.

(3.) O.M.P. No.400/2009 is a petition under Section 34 of the Act preferred by Sh. Raman Kapoor/claimant before the Arbitral Tribunal, wherein he seeks modification of the final award dated 23.04.2009 to a limited extent.